Section 14 in The Goa, Daman and Diu Secondary and Higher Secondary Education Rules, 1975
14. Centres and dates for Public Examination.
(1)The Board shall fix the required number of centres to conduct the secondary and higher secondary school certificate examination separately. The centres so fixed shall be intimated by the Board alongwith the dates of commencement of examinations to the heads of all secondary and higher secondary schools at least four months prior to the commencement of examination.(2)The Board shall identify and requisition the educational institutions to be utilised as centres/sub-centres for the conduct of examination.(3)The educational institutions identified as the centres/sub-centres for public examination shall spare the infrastructure available in the school and extend full co-operation for smooth conduct of examination.(4)The candidates shall ordinarily select the examination centre which is the nearest one from the school. However, it shall be competent for the Chairman to permit candidates to opt for any other centre on written request through the head of the school. Such permission has to be obtained prior to submission of application for examination.
